TATA MOTORS LIMITED Vs. SARDAR RANJEET SINGH

JUDGEMENT

(1.) HEARD Mr. Rajesh Chadha, learned Counsel for the appellant in both the appeals and Mr. H.S. Nanda learned Counsel for the respondent No. 1 Sardar Ranjeet Singh.

(2.) BOTH the appeals have arisen against one and the same judgment of the District Consumer Forum, Meerut. While Appeal No. 1647/2007 has been preferred by the manufacturer of the Indigo car in question namely the Tata Motors Limited , the other appeal was brought in by the dealer M/s. Shree Vasu Automobiles Limited, Meerut.

(3.) THE crucial question which arises for our determination is as to whether the Indigo car bearing No. 5164 purchased by Sardar Ranjeet Singh from the aforesaid dealer had a manufacturing defect insofar as the paint on its roof was concerned or the cracks which had appeared on the roof in the mid pillar (inner side of the car) were the result of an accident.